(1.) The petitioner has filed the present petition with the following prayers: -
(2.) In the reply at para 6(iii), it stated thus:-
(3.) In view of the reply filed by the respondents, in case the petitioner has still any grievance left, he may approach the first respondent, in which case the first respondent shall look into the matter and take appropriate action within a period of four months from the date of production of copy of this judgment by the petitioner.